Report No. 26
The Insolvency Bill, 19....
A Bill to consolidate and amend the laws relating to insolvency.
Be it enacted by Parliament in the Year of the Republic of India as follows:-
Chapter I
Preliminary
1. Short title, extent and commencement.-(1) This Act may be called the Insolvency Act, 19
(2) It extends to the whole of India except the State of Jammu and Kashmir.
(3) It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint in this behalf.
[Section 1, P.A.] [Cf. section 1, P.T.A.]
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